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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(d) in The U.P. Government Servants (Employment Leave) Rules, 2003

(d)'Government Servant' means a Government servant of the State Government of Uttar Pradesh other than a Government servant belonging to the All India Service and who-
(i)is a regular Government servant appointed in a substantive capacity; and
(ii)is not appointed on ad hoc, daily wages, fixed wages or contract basis;